MAULU Vs. MT. ISHRO AND OTHERS

JUDGEMENT

(1.) THE pedigree -table of the parties as given by the learned counsel for the appellant is as follows:

(2.) AFTER Ramji Lal's death, he was succeeded by his widow, Ziro. On Ziro's remarriage a mutation was sanctioned in favour of Ramji Lal's sister Ishro. This was on 19th April 1942. On 2nd August 1943, a suit was brought by Maulu, son of Deva Singh and by Bishna and Kishna, sons of Basawa Singh and the ground urged was that they were preferential heirs to the property of Ramji Lal and that the mutation that had been sanctioned in favour of Ziro would have no effect against them. It appears that Maulu was in possession of the property. It is not known what relationship Bishna and Kishna bore to Ramji Lal. Before the trial Court two issues were raised :

(3.) THIS appeal was accordingly filed and it has come up for hearing before us Mr. Nathu Lal Wadhera has appeared for the appellant who is Maulu alone. Bishna and Kishna not having preferred an appeal have been joined as respondents. There has been no appearance either on behalf of the sister or on behalf of Bishna and Kishna and the appeal has been heard against them ex parte.